RAN VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner, a Senior Professor and Principal of Patna College has filed this application for quashing the entire criminal proceeding as well as the FIR of vigilance PS Case No. 007 of 2002 registered for offence under Sections 480, 465, 466, 467, 471, 427, 201, 109. 120 -B of the Indian Penal Code and Section 13 (I) (II) read with Section 13 (2) of the Prevention of Corruption Act, 1988 so far it relates to him only.

(2.) PETITIONERS case is that the institution of vigilance case under the Prevention of Corruption Act, against the honourary president of non -governmental organisation is beyond the scope and ambit of vigilance enquiry specially when the sanction for prosecution has not been accorded by the syndicate of Patna University for his prosecution.

(3.) COUNSEL for the petitioner submits that the entire investigation revolves around Ashok Kumar Singh. So far the petitioner is concerned he is alleged to have not cooperated with the investigating agency due to which and investigation has been delayed.